ORIENTAL INSURANCE CO. LTD. Vs. LALLIANKIMI AND ANR.

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner who tried to invoke power of this court under Article 227 of the Constitution of India read with Section 151 of CPC in connection with award granted by MACT Aizawl in MACT Case No. 71/98 vide order dated 19.2.2003.

(2.) LEARNED counsel for the claimant/respondent No. 1 (Smt. Lalliankimi) is also present. Both sides conceded to the disposal of the case at this stage.

(3.) THIS is a death case of young boy aged about 18 years and evidence on record had shown he was having a grocery shop. Therefore, though minor, he had definitely some income. As per the second schedule of the Motor Vehicle Act for age group of 15 to 20 years the multiplier to be chosen in '16'. Therefore, in instant case the just compensation ought to have been as follows : -